Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(2) in The Goa Rehabilitation Board Act, 2006

(2)by the Board, in other cases:Provided that the Board shall not, without the previous approval of the Government, incur any such expenditure exceeding rupees three crores:Provided further that the Chairman shall report the expenditure incurred by him under this section to the Board at it's next meeting.